MOHD. YAKUB Vs. PRAMOD GAUTAM

JUDGEMENT

(1.) Present petition has been filed against the impugned order dtd. 29/11/2024 passed by the learned Civil Judge, Nahan, District Sirmour, HP in Rent Case No.12 of 2015, titled Parmod Gautam (deceased) through LRs. Vs. Mohd. Yakub and Anr.

(2.) Heard counsel for the petitioners and perused the impugned order.

(3.) The rent petition, in the case at hand, had been filed by the predecessor-in-interest of the respondents i.e. one Sh. Parmod Gautam. The said petition had been filed on 26/10/2015. During the pendency of the rent petition, Parmod Gautam had died. His LRs i.e. present respondents are ordered to be brought on record vide order dtd. 29/10/2022.